VANDIYA PARSHISH J Vs. VICE CHANCELLOR GUJARAT UNIVERSITY

JUDGEMENT

(1.) . In this Special Civil Application under Article 226 of the Constitution of India, the challenge is wholesale non-admission of students to Post-Graduate Course for the First Academic Term commencing from January 1995 to 30th June 1995.

(2.) . In order to appreciate the controversy raised by the petitioners, it is necessary to take stock of Medical Course in brief, particularly with reference to duaration.

(3.) . Duration of the course of MBBS is of four and half years. The student joining First Year MBBS course in June will be eligible for admission after five and half years in January. A student who is not able to clear his/her final year MBBS examination is given an opportunity to appear at the examination to be held 6 months thereafter, and he/she will be eligible for admission to Post Graduate Medical Course (for short, P. G. course) in the academic term commencing from July. The University has framed the rules governing the admission P. G Degree and Diploma course at the affiliated colleges effective from 1-7-1993.